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Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released - (02 May 2024)

CRIMINAL

Delhi High Court has held that a perusal of Section 8(6) of the Prevention of Money Laundering Act, 2002 (PMLA) makes amply clear that if an accused is discharged/acquitted, the learned Special Judge under Section 8(6) has no option but to pass an order releasing the properties attached.

Tags : DELHI HIGH COURT   SECTION 8(6) OF PMLA   RELEASE OF PROPERTY  

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